Rakesh Kumar Jain, J. - (1.) THIS order shall dispose of three petitions bearing CRM -M -12171 -2010 titled as Varinder Kumar Sharma v. State of Punjab and Ors.' [for short "first petition"], CRM -M -12449 -2010 titled as 'Navraj Singh v. State of Punjab' [for short "second petition"] and CRM -M -34010 -2010 titled as 'Varinder Kumar Sharma v. State of Punjab and Ors.' [for short "third petition"]. In the first and second petitions, the Petitioner(s) have prayed for pre -arrest bail in a case registered vide FIR No. 77 dated 24.02.2010, under Sections 420/34 Indian Penal Code, 1860 at Police Station Sadar, Amritsar, whereas in the third petition, the Petitioner has prayed for quashing of the aforesaid FIR qua him.
(2.) IN brief, the allegations contained in the FIR are that the Petitioners had taken money from the complainants in order to settle them in the middle East in a permanent job. The complainants were sent to Dubai twice, but they could not be permanently settled in the middle East as they were made to work there as bonded labourers. The Petitioners in the first and second petitions, being apprehensive of their arrest, had applied for anticipatory bails before the learned Court below but the same were declined.
(3.) AT one point of time, this Court had referred the matter to the Mediation and Conciliation Centre of this Court to explore the feasibility of a compromise between the parties. However, the compromise could strike only between the Petitioner Varinder Kumar Sharma and the complainants at a sum of Rs.4,00,000/ -. In my order dated 28.07.2011, it is recorded that the entire amount of Rs.4,00,000/ -has already been paid to the complainants. This fact is admitted by Shri Veneet Sharma, learned Counsel appearing on behalf of complainants.;